DEEPAK AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend.

(2.) This is a joint application made by the Applicant Nos. 1 to 4. The Applicant No.1 is the accused in respect of offences under Sections 363, 366 and 376, Indian Penal Code, in FIR No. 82/2011 and Chargesheet No. 83/2013. All the applicants are present before this Court.

(3.) We have interviewed Applicant No.3 - Jaya Bajirao Raut [now Sau. Jaya Deepak Panzade]. She states that after the incident in question, she has been residing with the Applicant No.1 and has two children out of wedlock that took place post-incident, in respect of which offences have been registered and charge-sheet is filed. She states that she is residing with her husband at Pune who is working in security services and she is having a happy matrimonial or married life with him. She further states that the Applicant No.1 is maintaining her, so also her children well and she does not apprehend anything adverse to her interest so also the children. Her mother is also present in the Court and all the applicants have been identified by Adv. Mr. Gandhi for the Applicants.